Section 7 in Gujarat Panchayats (Second Amendment) Act, 1963
7. Amendment of section 24 of Guj. VI of 1962.- In section 24 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(2A) If the validity of the election is brought in question only on the ground of any error by the officer or office if charged with carrying out the rules made under section 323, or of an irregularity or informality not corruptly caused, the Judge shall not set aside the election.Explanation:-The expression "error" in this sub-section does not include any breach of or any omission to carry out or any non-compliance with the provisions of this Act or the rules made thereunder whereby the result of the election has been materially affected.".
